Section 471 in Bharatiya Nagarik Suraksha Sanhita, 2023
471. Money ordered to be paid recoverable as a fine.
Any money (other than a fine) payable by virtue of any order made under this Sanhita, and the method of recovery of which is not otherwise expressly provided for, shall be recoverable as if it were a fine:Provided that section 461 shall, in its application to an order under section 400, by virtue of this section, be construed as if in the proviso to sub-section (1) of section 461, after the words and figures "under section 395", the words and figures "or an order for payment of costs under section 400" had been inserted.[Similar to Section 431 from Old CrPC-Also Refer]
